HARISING BHIKHABHAI PARMAR Vs. VARDHAJI GAJRAJI MAKWANA

JUDGEMENT

(1.) Present first appeal is filed by the original claimant for enhancement of the amount awarded by the learned Tribunal.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and award dated 30.102017 passed by the learned Motor Accident Claims Tribunal, at Vadodara in Motor Accident Claims Petition No.2360 of 1999, whereby the learned Tribunal has awarded Rs.17,200.00 towards compensation to the original claimant, the original claimant - appellant herein has preferred present First Appeal for enhancement.

(3.) The short facts giving rise to present appeal read as under:-